Section 78 in The Maharashtra Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2005
78. Income from wheeling charges.
- 78.1 The amount of any income from wheeling charges, calculated in accordance with Part G of these Regulations, as approved by the Commission, shall be deducted from the aggregate revenue requirement in calculating the revenue requirement from retail sale of electricity of the Distribution Licensee.
